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Supreme Court Of India judgments, 2010

1,174 judgments · page 4 of 59

Supreme Court01 Dec 2010Disposed Of

The Institute of Chartered Accountants of India Vs Vimal Kumar Surana and Another

Supreme Court Of India · (2010) AIRSCW 4926 : (2011) 1 CompLJ 1 : (2011) 1 RCR(Criminal) 150 : (2010) 12 SCALE 667 : (2011) 1 SCC 534 : (2011) 1 SCC(Cri) 442 : (2010) 5 Supreme 225 : (2011) 196 TAXMAN 203

Chartered Accountants Act, 1949 — Section 2(1), 21, 22G, 23, 23(2)Constitution of India, 1950 — Article 14, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 167(2), 173(2), 190
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Supreme Court01 Dec 2010Disposed Of

Laxmi Ram Pawar Vs Sitabai Balu Dhotre and Another

Supreme Court Of India · AIR 2011 SC 450 : (2011) 1 BomCR 4 : (2011) 2 MhLj 597 : (2011) 1 MLJ 1152 : (2010) 12 SCALE 614 : (2011) 1 SCC 356

Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 2, 22, 22(1), 22(2), 22(3)
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Supreme Court01 Dec 2010Disposed Of

Joseph M. Puthussery Vs T.S. John and Others

Supreme Court Of India · AIR 2011 SC 906 : (2011) AIRSCW 1008 : (2011) 112 CLT 423 : (2011) 2 KCCR 1541 : (2011) 3 MhLj 9 : (2011) MPLJ 488 : (2011) 1 OLR 614 : (2011) 1 RCR(Civil) 388 : (2010) 12 SCALE 633 : (2011) 1 SCC 503 : (2011) 1 SCC(Cri) 423 : (2010) 8 Supreme 138

Evidence Act, 1872 — Section 56, 57Representation of the People Act, 1951 — Section 100(1), 116A, 123, 123(4), 98
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Supreme Court30 Nov 2010Dismissed

Arun Lal and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2011 SC 506 : (2011) 2 AWC 1990 : (2011) 3 CHN 188 Supp : (2011) 112 RD 525 : (2011) 2 RLW 1258 : (2010) 12 SCALE 572 : (2010) 14 SCC 384

Civil Procedure Code, 1908 (CPC) — Section 47, 80Constitution of India, 1950 — Article 299(1)Transfer of Property Act, 1882 — Section 106
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Supreme Court30 Nov 2010Disposed Of

Bharat Steel Tubes Limited Vs IFCI Limited

Supreme Court Of India · (2011) AIRSCW 2273 : (2011) AIRSCW 2039 : (2011) 5 AWC 4814 : (2010) 4 BC 707 : (2011) 1 CHN 122 Supp : (2011) 1 CompLJ 72 : (2010) 12 SCALE 541 : (2011) 11 SCC 385 : (2011) 105 SCL 341

Contempt of Courts Act, 1971 — Section 3Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 17
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Supreme Court29 Nov 2010Allowed

R.S. Sujatha Vs State of Karnataka and Others

Supreme Court Of India · (2011) AIRSCW 518 : (2011) 4 AWC 4119 : (2011) 1 CHN 262 Supp : (2011) 1 GLH 300 : (2011) 2 KCCR 1005 : (2011) 1 MLJ 1159 : (2011) 1 OLR 565 : (2011) 1 RCR(Criminal) 365 : (2010) 12 SCALE 556 : (2011) 5 SCC 689 : (2011) 2 SCC(Cri) 757

Constitution of India, 1950 — Article 215Contempt of Courts (C.A.T.) Rules, 1992 — Rule 13, 15, 7Contempt of Courts Act, 1971 — Section 2
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